737. Appointment of Inspectors. [§ 241 (1), Government of India Act, 1935, and § 2, Act V, 1861, read with § 243 of the Government of India Act, 1935,]
(a)Appointing authority. - Inspector-General.(b)Method of recruitment. - Vacancies in the rank of Inspector shall be filled by promotion from the ranks of Sub-Inspector and Sergeant. A provincial approved list of Sub-Inspectors and Sergeants fit to be Inspectors shall be maintained in the office of the Inspector-General. A departmental Board consisting of the Inspector-General and the Deputy Inspectors-General in conference shall make selections for this list from nominations obtained from the Deputy Inspectors-General before the conference. Permanent promotions to the rank of Inspector shall be made from this list by the Inspector-General in the order in which the names have been placed in the list by the Board.(c)Probation. - (i) The period of probation of an Inspector shall be two years from the date on which he is appointed as a probationer, provided that where such probationer has rendered continuous officiating service for four months or more prior to the date of his appointment as probationer, the period of such service shall be taken in reduction of the aforesaid period of two years.Note. - No leave other than casual leave or leave on full average pay not exceeding in the aggregate four months, shall count towards the period of probation.(ii)The period of probation may be extended by the Inspector-General by a period not exceeding one year.(d)Confirmation or reversion. - (i) The Inspector-General may confirm a probationer on the termination of his period of probation.(ii)When a probationer is about to complete the period of probation, the Inspector-General shall record an order confirming him in his appointment with effect from the date of completion of the period of probation, or extending that period, or reverting him to his substantive rank.(iii)When an order is made for the reversion of a probationer to his substantive rank, no proceedings shall be required: but the grounds for reversion shall be stated in the order. No appeal shall lie against such an order.
